LAIQ HUSSAIN KHAN Vs. MOHD. HAFEEZ

JUDGEMENT

(1.) Heard Mr. E.S.Vara Prasad, Vani, learned counsel for the petitioner and Mr. M. Mehdi Hussain, learned counsel for the respondents. Perused the record.

(2.) The present civil revision petition has been filed before this Court assailing the docket order dtd. 7/2/2025 passed in IA SR No.367 of 2025 in O.S.No.198 of 2023 by the learned Junior Civil Judge, Maheshwaram, Ranga Reddy District.

(3.) Vide the docket order dtd. 7/2/2025, the trial Court has returned the interlocutory application filed seeking for issuance of the final decree in terms of the Award passed before the Lok Adalat. The interlocutory application was returned holding it to be not maintainable as once when the suit has been settled before the Lok Adalat under the provisions of the Legal Services Authorities Act, 1987, the Award in itself becomes final decree and, therefore, the requirement of a subsequent proceeding under Order XX Rule 18 of the Code of Civil Procedure, would not be required.